Section 49 in Andhra Pradesh Municipal Tramways (Construction, Operation and Maintenance) Act, 2008
49. Penalty for unlawfully entering or remaining upon tramway system or walking on tramway system track.
(1)If a person enters into or upon the tramway system premises without any lawful authority or having entered with lawful authority remains there unlawfully and refuses to leave on being requested to do so by any tramway official, he shall be punishable with imprisonment for a term which may extend to six months or with fine of five thousand rupees.(2)If any person walks on the tramway system track without any lawful authority, he shall be punishable with imprisonment for a term which may extend to six months or with a fine of twenty thousand rupees, or both.
